DEEPA BABURAJ Vs. ELIYAMMA

JUDGEMENT

(1.) Aggrieved by the dismissal of Ext.P7 application, as per Ext.P9 order, the plaintiff in O.S No.1073 of 2014 before the Munsiff's Court, Wadakkancherry has approached this Court.

(2.) Heard the learned counsel on both sides.

(3.) The suit is one for recovery of possession of plaint B schedule property on the basis of the title of plaintiff/petitioner. Ext.P3 is the copy of the plaint. Ext.P2 is the document on which the plaintiff claims title in respect of plaint A and B schedule properties.